Supreme Court - Daily Orders
S. Balakrishna vs Union Of India on 14 February, 2023
Bench: Sanjay Kishan Kaul, K.M. Joseph
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Curative Petition (Civil) Nos 162-163 of 2022
in
Review Petition (Civil) Nos 310-311 of 2022
in
Civil Appeal Nos 2049 of 2013 and 13 of 2012
S Balakrishna and Ors ...Petitioner(s)
Versus
Union of India and Ors etc. ...Respondent(s)
ORDER
1 We have gone through the Curative Petitions and the connected documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra v Ashok Hurra1.
2 The Curative Petitions are dismissed.
…………...…...….......………………........CJI. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Sanjay Kishan Kaul] …..…..…....…........……………….…........J. [K M Joseph] New Delhi;
Signature Not VerifiedFebruary 14, 2023 Digitally signed by Date: -S- Sanjay Kumar 2023.03.13 16:59:28 IST Reason:
1 (2002) 4 SCC 388 ITEM NO.1002 SECTION XII-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CURATIVE PET(C) No. 162-163/2022 in R.P.(C) No. 310-311/2022 in C.A. Nos. 2049/2013 and 13/2012 S. BALAKRISHNA & ORS. Petitioner(s) VERSUS UNION OF INDIA & ORS. ETC. Respondent(s) (FOR ADMISSION) Date : 14-02-2023 These petitions were circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH By Circulation UPON perusing papers the Court made the following O R D E R 1 The Curative Petitions are dismissed in terms of the signed order. 2 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR ASSISTANT REGISTRAR (Signed order is placed on the file)